Sri Thimmegowda vs Sri Huchegowda
2025 Latest Caselaw 849 Kant

Karnataka High Court

Sri Thimmegowda vs Sri Huchegowda on 9 July, 2025

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                             -1-
                                                       NC: 2025:KHC:24976
                                                      RSA No. 915 of 2025


                 HC-KAR




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 9TH DAY OF JULY, 2025

                                         BEFORE

                          THE HON'BLE MR. JUSTICE H.P.SANDESH

                       REGULAR SECOND APPEAL NO.915 OF 2025 (PAR)

                 BETWEEN:

                 SRI THIMMEGOWDA
                 S/O LATE BEGURAIAH
                 AGED ABOUT 56 YEARS
                 R/AT CHOTTANAHALLI VILLAGE.
                 KASABA HOBLI, KUNIGAL TALUK.
                 TUMAKURU DISTRICT.
                                                            ...APPELLANT
                 (BY SRI H RAMACHANDRA, ADVOCATE)
                 AND:

Digitally signed 1.    SRI HUCHEGOWDA
by DEVIKA M            S/O LATE BEGURAIAH
Location: HIGH         AGED ABOUT 52 YEARS
COURT OF               R/AT CHOTTANAHALLI VILLAGE.
KARNATAKA              KASABA HOBLI, KUNIGAL TALUK,
                       TUMAKURU DISTRICT.

                 2.    SRI. RAMANNA
                       S/O. LATE BEGURAIAH
                       AGED ABOUT 56 YEARS

                 3.    SRI. NARASEGOWDA.
                       S/O LATE BEGURAIAH
                       AGED ABOUT 55 YEARS
                            -2-
                                   NC: 2025:KHC:24976
                                  RSA No. 915 of 2025


HC-KAR




4.   SRI.C.T.KRISHNAMURTHY
     S/O THIMMEGOWDA
     AGED ABOUT 35 YEARS

5.   SRI.C.T.RAVIKUMAR
     S/O THIMMEGOWDA
     AGED ABOUT 31 YEARS

6.   SMT. LAKSHMAMMA
     D/O LATE BEGURAIAH
     W/O NARASEGOWDA
     AGED ABOUT 60 YEARS

     ALL ARE R/AT CHOTTANAHALLI VILLAGE,
     KASABA HOBLI, KUNIGAL TALUK.
     TUMAKURU DISTRICT

7.   SPECIAL LAND ACQUISITION OFFICER
     NATIONAL HIGHWAY AUTHORITY
     NELAMANGALA HASSAN DIVISION
     KUNIGAL TALUK
     TUMAKURU DISTRICT

                                     ...RESPONDENTS

(BY SRI PAVAN KUMAR G, ADVOCATE FOR C/R1)


    THIS RSA IS FILED UNDER SEC.100 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 07.03.2025
PASSED IN R.A.NO.120/2024 ON THE FILE OF I
ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT AT
TUMAKURU AND ETC.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE H.P.SANDESH
                            -3-
                                       NC: 2025:KHC:24976
                                      RSA No. 915 of 2025


HC-KAR




                   ORAL JUDGMENT

The learned counsel appearing for the appellant

orally seeks permission of this Court to convert the said

regular second appeal into miscellaneous second appeal.

In view of the request made by the learned counsel for the

appellant, he is permitted to convert the said appeal into

MSA and for the statistical purpose, the said appeal is

disposed of.

Sd/-

(H.P.SANDESH) JUDGE

SN